Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioner.
(2.) The writ petition arises out of proceedings under Section 34 of the U.P. Land Revenue Act.
(3.) These proceedings were initiated by the petitioner claiming on the basis of a will in his favour. The mutation application was allowed and the consequential appeal and revisions filed by the contesting respondent were also dismissed.;